Section 4 in The Tamil Nadu Advocates' Welfare Fund Rules, 1989
4. Application for membership in the Fund.
(1)Every application under section 15 of the Act for admission as a member of the Fund shall be in Form No. Ill signed by the applicant and attested by the President and Secretary of the Bar Association of which he is a member.(2)An advocate having membership in more than one Bar Association shall be eligible to apply to be admitted as a member of the Fund only from one of such associations.(3)An advocate applying for membership of the Fund shall pay a sum of Rs. 200 towards application fee along with the application.(4)Payment of the application fee shall be by means of crossed Demand Draft/ Indian Postal Order drawn in favour of the Trustee Committee or remittance made by challan of the Bank in which the Trustee Committee has its accounts.(5)On admission of a member of the Fund, the Trustee Committee shall issue certificate in Form No. IV.(6)The Trustee Committee shall prepare and maintain a register of members in Form No. V(7)Any decision of the Trustee Committee rejecting an application for admission shall be communicated to the applicant by registered post with acknowledgment due.(8)The Trustee Committee shall remove any member from the membership of the Fund, if he fails to remit the annual subscription before 31st March of the year:Provided that no such order removing the name of a member from the membership of the Fund shall be passed without giving him an opportunity of his being heard.
